Section 1 in The Gujarat Revenue Tribunal Act, 1957
1. Short title, extent and commencement.
(1)This Act may be called the Bombay Revenue Tribunal Act, 1957.(2)It extends to the whole of the [State of Gujarat] [These words were substituted for the words `State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
